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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Maharashtra - Subsection

Section 8B(6) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(6)On each draw, the Authorised Officer shall, in the presence of the members of the Allotment Committee enter the name of each drawee in the Register of Drawees maintained for the purpose, so that the names of successful drawees are entered in the said register in the same order in which they emerged out of the lots.